Punjab-Haryana High Court
Maninder Pal Kaur @ Mahinder Pal Kaur ... vs Punjab Urban Planning And Development ... on 26 July, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
T.A. No.384 of 2012
Date of Decision.26.07.2012
Maninder Pal Kaur @ Mahinder Pal Kaur wife of Late Sh. Tarjit Singh
Ahluwalia and another
.....Petitioners
Versus
Punjab Urban Planning and Development (PUDA) through Estate Officer,
PUDA Office Complex, Urban Estate Phase-II, Patiala .....Respondent
Present: Mr. Harpal Singh Sirohi, Advocate
for the petitioners.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioners seeks for permission to withdraw the transfer application.
2. The transfer application is dismissed as withdrawn.
(K. KANNAN) JUDGE July 26, 2012 Pankaj*